Punjab-Haryana High Court
Tarsem Kumar vs State Of Haryana And Another on 3 December, 2018
Author: Ritu Bahri
Bench: Ritu Bahri
CWP No.6082 of 2016 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.6082 of 2016
Date of decision: 03.12.2018
Tarsem Kumar
...Petitioner
Versus
State of Haryana and others
...Respondents
CORAM:HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Ram Pal Verma, Advocate,
for the petitioner.
***
Ritu Bahri, J.
Petitioner is seeking a writ in the nature of certiorari quashing the order dated 22.04.2015 (Annexure P-3) passed by respondent No.3, whereby his services have been terminated. He is seeking further direction to the respondents to take him back in service in view of the order dated 17.02.2016 passed by this Court in CWP No.20558 of 2015, titled as Rina Rani and others vs. State of Haryana and others (Annexure P-4).
Upon notice, reply on behalf of the respondents has been filed, wherein it has been stated that as per certificate dated 22.12.2017 (Annexure R-2), the petitioner had joined as Lab Technician on 01.04.2015 and continued his duty till 30.06.2015. After this, he did not join. With regard to the direction given in Rina Rani's case (supra), it is stated that the petitioner had never applied for re-employment after passing of the said judgment.
Written statement, in this case, was filed on 09.01.2018 and till 1 of 2 ::: Downloaded on - 29-12-2018 11:25:09 ::: CWP No.6082 of 2016 -2- date, no replication has been filed. Keeping in view the certificate/information dated 22.12.2017 (Annexure R-2), the petitioner had continued till 30.06.2015 and his services were never terminated on 22.04.2015.
In view of the said fact, no case for quashing of the impugned order dated 22.04.2015 (Annexure P-3) is made out.
Dismissed.
(RITU BAHRI)
03.12.2018 JUDGE
ajp
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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